Section 86(8) in Daman and Diu Value Added Tax Regulation, 2005
(8)If a person required to furnish a return under the provisions of Chapter V -(a)fails to furnish any return by the prescribed date; or(b)fails to furnish along-with the return any document that is required to be furnished along-with the return; or(c)being required to revise a return already furnished, fails to furnish the revised return by the prescribed date,such person shall be liable to pay, by way of penalty, a sum of one hundred rupees for each day during which such failure continues or ten thousand rupees, whichever is less.
